Sovit Bansal vs. Directorate General Of GST, Intelligence, Ludhiana
Held
The Court granted regular bail to the petitioners, noting that they had been in custody for a significant period and the trial was unlikely to conclude soon. The Court emphasized that further incarceration was not required at this stage.
Facts
The petitioners, involved in several firms, were accused of clandestine sale of goods and fraudulent availment of Input Tax Credit (ITC), leading to an alleged GST evasion of Rs. 116.53 Crores. A complaint was filed under the CGST Act, and the petitioners were in custody since May 2, 2025.
Key Issues
The primary issue was whether the petitioners were entitled to regular bail given their prolonged custody and the stage of the trial, despite the gravity of the alleged GST evasion.
Sections Cited
Section 132(1)(a), Section 132(1)(c), Section 67(2), Section 73, Section 74
AI-generated summary — verify with the full judgment below
CRM-M-38861-2025 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 229(3) Date of Decision 29.09.2025 (1) CRM-M-38861-2025 (O & M) Sovit Bansal .... Petitioner V/s Directorate General of GST, Ludhiana
...Respondent (2) CRM-M-42749-2025 (O & M) Karan Bansal .... Petitioner V/s Directorate General of GST, Ludhiana
...Respondent (3) CRM-M-44075-2025 (O & M) Shri Sanjeev Kumar Bansal .... Petitioner V/s Directorate General of GST, Ludhiana and anr. ...Respondents CORAM: HON’BLE MR. JUSTICE JASJIT SINGH BEDI Present: Mr. Bipan Ghai, Sr. Advocate, with Mr. Nikhil Ghai, Advocate, Mr. Armaan Singh Brar, Advocate, Mr. Joban Singh Dhaliwal, Advocate, Ms. Malini Singh, Advocate and Mr. Gurnoor Sandhu, Advocate, for the petitioner(s) (in all the three petitions). Mr. Sourabh Goel, Sr. Standing Counsel, DGGI, with Ms. Deify Jindal, Advocate, for the respondent. SUKHPREET KAUR 2025.09.30 04:40 I attest to the accuracy and integrity of this document chandigarh
CRM-M-38861-2025 ***** JASJIT SINGH BEDI,
J. (Oral)
This order shall dispose of three criminal miscellaneous petitions i.e. CRM-M-38861-2025, CRM-M-42749-2025 and
The judgment continues below.
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